SANDEEP BHAGAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of mandamus commanding the respondents to decide the application of the petitioner dtd. 27/7/2021, preferred by the petitioner, for clemency and remission.

(2.) Heard Mr. Aditya Singh, learned counsel for the petitioner and Mr. Pratiroop Pandey, learned AGA for the State.

(3.) Mr. Aditya Singh, the learned counsel for the petitioner, submitted that on 8/9/2008, the petitioner was convicted and sentenced to undergo imprisonment for life for the offence punishable under the Indian Penal Code. The petitioner had preferred an appeal. The said appeal was dismissed on 10/4/2013.